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Union of India - Section

Section 6 in THE COAL GRADING BOARD ACT, 1925

6. Grant of export certificate.

(1)On the application of any graded colliery desiring to export coal and on payment of the prescribed fee, the Board shall, if it is satisfied after such inspection as it may deem necessary with the quality and condition of the coal, grant a certificate of shipment in the prescribed form.
(2)Such fee shall not exceed one anna per ton of coal.